CIT v. Express Resorts & Hotels Ltd.

56 Taxmann.com 171High Court2015#16030 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. Express Resorts & Hotels Ltd.

THE DCIT, CENTRAL CIRCLE-1(1),, AHMEDABAD vs. SHRI UMANG H. THAKKAR, AHMEDABAD

In the result, the appeal filed by the assessee bearing ITA No

ITA 2548/AHD/2008[2005-06]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2005-06

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. Dharmadev House, Income-Tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad Pan : Aavpt 8621 R आयकर अपील सं / Ita No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. 305, Sahajanand Plaza, Bhatta Income-Tax, Ch Ar Rasta, Paldi, Ahmedabad Central Circle 1(1), Pan : Aavpt 8621 R Ahmedabad अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" िनधा"रती की ओर से / Assessee By : Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar ""थ" की ओर से / Revenue By : Shri Akhilendra Pratap Yadav, Cit-Dr तारीख/Date Of Hearing : 09.05.2024 सुनवाई क" क" तारीख सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 30.07.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Bandish Soparkar, AR &For Respondent: Shri Akhilendra Pratap Yadav, CIT-DR
Section 132Section 143(2)Section 250(6)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सम" "ीमती अ"पूणा" गु"ा, लेखा सद" एवं "ी टी.आर. से""ल कुमार, "ाियक सद" के सम"। BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं / ITA No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner of Vs. Dharmadev House, Income-tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad PAN : AAVPT 8621 R आयकर अपील सं / ITA No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बना…

SHRI UMANG HIRALAL THAKKAR,AHMEDABAD vs. THE DY.CIT.,CENT.CIRCLE-1(1),, AHMEDABAD

In the result, the appeal filed by the assessee bearing ITA No

ITA 2150/AHD/2008[2005-06]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2005-06

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. Dharmadev House, Income-Tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad Pan : Aavpt 8621 R आयकर अपील सं / Ita No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. 305, Sahajanand Plaza, Bhatta Income-Tax, Ch Ar Rasta, Paldi, Ahmedabad Central Circle 1(1), Pan : Aavpt 8621 R Ahmedabad अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" िनधा"रती की ओर से / Assessee By : Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar ""थ" की ओर से / Revenue By : Shri Akhilendra Pratap Yadav, Cit-Dr तारीख/Date Of Hearing : 09.05.2024 सुनवाई क" क" तारीख सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 30.07.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Bandish Soparkar, AR &For Respondent: Shri Akhilendra Pratap Yadav, CIT-DR
Section 132Section 143(2)Section 250(6)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सम" "ीमती अ"पूणा" गु"ा, लेखा सद" एवं "ी टी.आर. से""ल कुमार, "ाियक सद" के सम"। BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं / ITA No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner of Vs. Dharmadev House, Income-tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad PAN : AAVPT 8621 R आयकर अपील सं / ITA No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बना…

S. KANT PHARMA PVT. LTD.,MUMBAI vs. DCIT - 7(2), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 5079/MUM/2016[2009-10]Status: DisposedITAT Mumbai27 Apr 2018AY 2009-10

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: Smt. M.K. Patil, A.R. &For Respondent: Shri Abhijit Patankar, D.R
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. S. Kant Pharma Pvt. Dy. Commissioner of Ltd., Income Tax 7(2), (Prop. Eskay Fine ACIT 8(1)(2), Chemicals), Aayakar Bhavan, Vs. 6th Floor, 3-A, Shiv Sagar Estate, Dr. Annie Besant Road, R. No.651, Worli, M.K. Road, Mumbai – 400 018 Mumbai - 400020 PAN: AAACS7439J (Appellant) (Respondent) Present for: Assessee by : Smt. M.K. Patil, A.R. & Shri R.S. Chokshi, A.R. Revenue by : Shri Abhijit Patankar, D.R. Date of Hearing : 12.04.2018 Date…

ITO, WARD-1(4),, AHMEDABAD vs. M/S. DEEPKIRAN FOODS PVT .LTD.,, AHMEDABAD

Appeal is dismissed

ITA 2645/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad27 Sept 2017AY 2010-11
For Appellant: Shri A. C. Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 143(3)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH AHMEDABAD BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITO, Ward-1(4), Ahmedabad Appellant Vs. M/s. Deepkiran Foods Pvt. Ltd., 101, Astron Tech Park, Opp. Fun Republic, Satellite, Ahmedabad-51 Respondent PAN: AABCD2018R राज"व क" ओर से/By Revenue : Shri Prasoon Kabra, Sr. D.R. आवेदक क" ओर से/By Assessee : Shri A. C. Shah, A.R. सुनवाई क" तार"ख/Date of Hearing : 06.09.2017 घोषणा क" तार"ख/Date of Pronouncement : 27.09.2017 ORDER PER S. S. GODARA, JUDICIAL MEMBER This Revenue’s appeal for assessment year 2010-11…

SH. GAUTAM R CHADHA,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is allowed

ITA 5450/DEL/2014[2005-06]Status: DisposedITAT Delhi18 Sept 2017AY 2005-06

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior Advocate &For Respondent: Shri Navin Chandra, CIT DR
Section 10ASection 143Section 143(3)Section 144CSection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5622/Del./2010 (ASSESSMENT YEAR : 2005-06) HCL Technologies BPO Services Ltd., vs. ACIT, CC – 2, (now stands amalgamated with New Delhi. HCL Technologies Limited), 806, Siddhartha, 96, Nehru Place, New Delhi. (PAN : AAACH1645P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate & Shri Aditya Vohra, Advocate REVENUE BY : Shri Navin Chandra, CIT DR Date of Hearing : 31.07.2017 Date of Order : 16.08.2017 O R D E R PER KULDIP SINGH, JUDICIA…

HCL TECHNOLOGIES BPO SERVICES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is allowed

ITA 5622/DEL/2010[2005-06]Status: DisposedITAT Delhi16 Aug 2017AY 2005-06

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior Advocate &For Respondent: Shri Navin Chandra, CIT DR
Section 10ASection 143Section 143(3)Section 144CSection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5622/Del./2010 (ASSESSMENT YEAR : 2005-06) HCL Technologies BPO Services Ltd., vs. ACIT, CC – 2, (now stands amalgamated with New Delhi. HCL Technologies Limited), 806, Siddhartha, 96, Nehru Place, New Delhi. (PAN : AAACH1645P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate & Shri Aditya Vohra, Advocate REVENUE BY : Shri Navin Chandra, CIT DR Date of Hearing : 31.07.2017 Date of Order : 16.08.2017 O R D E R PER KULDIP SINGH, JUDICIA…

CIT v. Express Resorts & Hotels Ltd. (56 Taxmann.com 171) — Cited in 6 Judgments | BharatTax